(1)Where a licence is lost, destroyed, torned, defaced or otherwise becomes illegible, the licensee shall immediately obtain a duplicate licence from the Chief Inspector on application in Form 4 with payment of fee of Rs. 10 through treasury challan.(2)On application as referred to in sub-rule (1) Chief Inspector may issue duplicate licence which shall bear a stamped 'duplicate' mark with date of issue and particulars that of the original copied from the records of the office and date of issue of the duplicate licence.] [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
